Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Kerala - Subsection Section 22(1) in Kerala Buildings Tax Act, 1961 (1)A person shall not be proceeded against for an offence under section 19 or section 21, except at the instance of such officer as may be authorised by the Government in this behalf.
